Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(2) in The U.P. Higher Education Services Commission Act, 1980 (2)The procedure for the investigation and proof of misconduct under this section shall be such as may be prescribed.
